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Karnataka High Court judgments, 1994

427 judgments · page 2 of 22

High Courts15 Dec 1994Dismissed

Ravinder Kumar Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 282 : (1995) 1 KarLJ 675

Karnataka Selection of Conditates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Rules, 1993 — Rule 3 (1), 3 (1) (b)
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High Courts09 Dec 1994Dismissed

Channamallappa M. Vijapur Vs District Magistrate

Karnataka High Court · (1995) ILR (Kar) 731 : (1995) 4 KarLJ 44

Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Act, 1964 — Section 5, 9Karnataka Cinemas (Regulation) Rules, 1971 — Rule 35, 85
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High Courts09 Dec 1994Dismissed

C. Bhasker Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 183

Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 16Specific Relief Act, 1963 — Section 9
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High Courts08 Dec 1994

Golappa Vs Malakappa

Karnataka High Court · (1995) ILR (Kar) 118 : (1994) 5 KarLJ 174

Karnataka Land Revenue Act, 1964 — Section 128, 129
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High Courts08 Dec 1994Allowed

Dr. Malini Vs University of Mysore

Karnataka High Court · (1995) ILR (Kar) 144 : (1995) 4 KarLJ 535

Karnataka State Universities Act, 1976 — Section 37 (n), 62Mysore University Students (Discipline and Control) Ordinance, 1989 — Section 4, 4 (i), 4 (viii)
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High Courts07 Dec 1994Allowed

Avelin R. Luis Vs District Magistrate

Karnataka High Court · (1995) ILR (Kar) 886 : (1994) 5 KarLJ 418

Constitution of India, 1950 — Article 226Karnataka Exhibition of Films on Television Screen Through the Video Cassette (Regulation) Rules, 1984 — Rule 4, 6
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High Courts05 Dec 1994Dismissed

Parvathareddy Vs State of Karnataka

Karnataka High Court · (1995) ILR (Kar) 1856 : (1994) 5 KarLJ 186

Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing Regulation (Amendment) Act, 1991 — Section 144, 4, 9
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High Courts30 Nov 1994

N. Deepak and Vs State of Karnataka and others

Karnataka High Court · AIR 1995 Kar 137 : (1994) ILR (Kar) 3614 : (1995) 1 KarLJ 167

Constitution of India, 1950 — Article 14Karnataka Selection of Candidates for Admission to Engineering, Medical, Dental, Pharmacy and Nursing Courses Rules, 1993 — Rule 10, 11
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